Gurpreet Singh & Ors. vs State & Anr.
2020 Latest Caselaw 3194 Del

$~17
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                  Date of decision: 24th November, 2020

+      CRL.M.C. 2284/2020
       GURPREET SINGH & ORS.                               ..... Petitioners
                          Through        Mr. Mudassar Khan, Adv.

                          versus

       STATE & ANR.                                         .... Respondents
                          Through        Mr. Izhar Ahmad, APP for State with
                                         SI Ankur Ohlan, PS Tilak Nagar,
                                         Delhi
                                         Mr. (name not given), Adv. for R-2
                                         with R-2 in person

CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

Crl. M.A.16195/2020 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C. 2284/2020

3. Vide the present petition, petitioners seek direction for quashing of

FIR No.0411/2018 dated 03.09.2018 registered at Police Station Tilak

Nagar, Delhi and consequent proceedings arising therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for State and by learned counsel

for respondent no.2 present in person and with the consent of counsel for

parties, present petition is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 08.02.2009 as per

Sikh rites and ceremonies. Due to extreme incompatibilities between

petitioners and respondent no.2, they started living separately from

12.01.2017.

7. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before the

Counselling Cell, Family Courts, Tis Hazari, Delhi vide settlement deed

dated 11.07.2019 and settled all their disputes amicably.

8. Petitioner No.1 has handed over a demand draft bearing No.753183

dated 13.10.2020 for an amount of Rs.2,20,000/- towards the balance of the

settlement amount to respondent No.2 in the Court today.

9. Complainant is present in person who has been identified by SI Ankur

Ohlan /IO and submits that matter has been settled and she has received the

full and final settlement amount and nothing is due from the settlement

amount. She further submits that she does not wish to prosecute the matter

any further.

10. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

11. For the reasons afore-recorded, FIR No.0411/2018 dated 03.09.2018

registered at Police Station Tilak Nagar, Delhi and consequent proceedings

emanating therefrom are quashed.

12. The petition is, accordingly, allowed and disposed of.

13. The order be uploaded on the website forthwith.

SURESH KUMAR KAIT, J NOVEMBER 24, 2020/rk